VANABHAI RAMABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for the following reliefs:

(2.) The prayer [C] made by the petitioners is in respect of quashing and setting aside the order dtd. 3/10/2022 passed by respondent No.2, which is produced at page 128 of the petition.

(3.) Heard Mr.C.P.Champaneri, learned advocate for the petitioners, Mr.Aayan Patel, learned Assistant Government Pleader for the State respondents and learned advocate Mr.Devang Bhatt for learned advocate Mr.H.S.Munshaw for Ahmedabad District Panchayat. Sarpanch of village Chiyada and petitioner No.2 is the Deputy Sarpanch of the said village and they have some grievance against the present Sarpanch - Bharatbhai Rambhai Bharwad, who has not been joined as respondent in this petition.